Section 35(5)(b) in Gudalur Janmam Estates (Abolition and Conversion Into Ryotwari) Act, 1969

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State of Tamilnadu - Subsection

Section 35(5)(b) in Gudalur Janmam Estates (Abolition and Conversion Into Ryotwari) Act, 1969

(b)For the purpose of securing-

(i)that the amount of compensation payable to the maintenance-holders does not exceed the limit specified in sub-section (4), and

(ii)that the same is apportioned among them on an equitable basis,